K K RUGMINIAMMA Vs. C U MATHAI

JUDGEMENT

(1.) DURING the course of argument, it is submitted by the counsel for the respondents that the amounts due to the petitioners have been worked out pursuant to directions made in the judgment, non-compliance whereof has been complained in the present contempt petitions, and shall be made over to the petitioners within a period of one month from today, subject to the right of the respondents to make legitimate recoveries from them. In view of the statement made by Sri.N.N.Sugunapalan, learned Senior Counsel representing the respondents, we close these contempt matters by clarifying, once for all, that under the directions given by the Court every penny has to be given to the petitioners. There cannot be any adjustment made in the amount that may be so calculated. No doubt, if the respondents may have some legitimate recoveries to be made from the petitioners, independent proceedings can be initiated on that count. All pending interlocutory applications shall stand closed.